Income Tax Department

Ministry of Finance, Government of India

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Section 156

Notice of demand

Section

Section Number

156

Chapter

CHAPTER XIV - PROCEDURE FOR ASSESSMENT

Act

Income-tax Act, 1961

Year

1992

Notice of demand

Notice of demand
95 Notice of demand.
156.     When any tax, interest, penalty, fine or any other sum 96[***] is payable in consequence of any order passed under this Act, the 97[Assessing] Officer shall serve upon the assessee a notice of demand in the prescribed form specifying the sum so payable.

Footnotes